Section 46A(7) in The Punjab Agricultural Produce Markets Act, 1961
(7)After considering the cause, if any, shown by him and after giving him a reasonable opportunity of being heard in the matter, the Secretary of the Committee may, for reasons to be recorded in writing, make an order imposing the penalty and direct that the amount of money due alongwith the penalty shall be paid by such person within such period as be may specified in the order.
